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All. HC: MSMED Act Overrides Arbitration and Conciliation Act 1996 - (13 Dec 2023)

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Allahabad High Court while observing that private agreement can’t obliterate statutory provisions, has held that once statutory mechanism under Section 18(1) of MSMED Act, 2006 is triggered, it would override any agreement entered into between parties under Arbitration and Conciliation Act 1996.

Tags : ALLAHABAD HIGH COURT   MSMED ACT   ARBITRATION  

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